Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Telecom Regulatory Authority Of India (Amendment) Bill, 2008 68 of 2008 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 Telecom Regulatory Authority Of India (Amendment) Bill, 2008 68 of 2008 A BILL further to amend the Telecom Regulatory Authority of India Act, 1997. Be it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:-- 1. Short Title And Commencement :- (1) This Act may be called the Telecom Regulatory Authority of India (Amendment) Act, 2008. (2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint. 2. Amendment Of Section 4 :- In the Telecom Regulatory Authority of India Act, 1997(24 of 1997), in section 4, for the proviso, the following proviso shall be substituted, namely:-- "Provided that a person, who is in the service of the Government or h a s retired from such service on attaining the age of superannuation, shall not be appointed as a member unless such person has held the post of Secretary or Additional Secretary to the Government of India, or any equivalent post in the Central Government or the State Government, for a period of not less than three years.".